Section 22 in Administration of Evacuee Property Act, 1950
22. Declaration of property of intending evacuee as evacuee property in certain cases.
- If the Custodian is satisfied --(a)that any person in respect of whom a declaration has been made under section 19 that he is an intending evacuee, has made a transfer of any property in contravention of section 20, or has failed to comply with any order made under clause (c) or clause (d) of section 21 ;or(b)after such inquiry as may be prescribed, that the circumstances relating to any person, in respect of whom a declaration has been so made on the ground that after the 14th day of August, 1947, and before the 18th day of October, 1949, he had done any of the acts specified in sub-clause (i) to (iii) of clause (e) of section 2, are such as may be prescribed as constituting a preparation for his migrating to Pakistan, the Custodian may declare any property situated in the State in which such person has any right or interest to be evacuee property, and on the issue of such notification any property specified in the notification shall be deemed to be evacuee property which vested in the Custodian within the meaning of this Act.Explanation.- The following shall be deemed to be some of the circumstances prescribed under clause (b), namely, --(i)the transfer to Pakistan by any person referred to in that clause of a substantial portion of his assets situated in any part of the territories to which this Act extends, or(ii)the acquisition of, or the declaration of an intention to acquire, Pakistan nationality by any such person.
